Custom, Excise & Service Tax Tribunal
Commissioner Of Central Excise, Nasik vs Indian Oil Corporation Ltd on 17 November, 2008
IN THE CUSTOMS, EXCISE & SERVICE TAX APPELLATE TRIBUNAL WEST ZONAL BENCH AT MUMBAI COURT No. I APPLICATION No. E/MA(Ors)2037/08 APPEAL No. E/2202/06 (Arising out of Order-in-Appeal No. CEX.XI/AKD/89 APL/NSK/06 dated 12.4.2006 passed by Commissioner of Central Excise & Customs (Appeals), Nasik) For approval and signature: Hon'ble Mr. P.G. Chacko, Member (Judicial) and Hon'ble Mr. K.K. Agarwal, Member (Technical) ======================================================
1. Whether Press Reporters may be allowed to see : No the Order for publication as per Rule 27 of the CESTAT (Procedure) Rules, 1982?
2. Whether it should be released under Rule 27 of the : No CESTAT (Procedure) Rules, 1982 for publication in any authoritative report or not?
3. Whether Their Lordships wish to see the fair copy : Seen of the Order?
4. Whether Order is to be circulated to the Departmental : Yes authorities?
====================================================== Commissioner of Central Excise, Nasik Appellant Vs. Indian Oil Corporation Ltd. Respondent Appearance:
Shri S.S. Katiyar, Authorised Representative (SDR), for appellant Shri M.H. Patil, Advocate, for respondent CORAM:
Hon'ble Mr. P.G. Chacko, Member (Judicial) and Hon'ble Mr. K.K. Agarwal, Member (Technical) Date of Hearing: 17.11.2008 Date of Decision: 17.11.2008 ORDER NO.................................
Per: P.G. Chacko, Member (J), The SDR submits that the appeal is being withdrawn, as the appellant has failed to obtain clearance from the Committee on Disputes. The appeal is dismissed as withdrawn. (Pronounced in Court) (K.K. Agarwal) Member (Technical) (P.G. Chacko) Member (Judicial) tvu 1 2